SHOBHANABEN Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This Court on the last occasion passed the following order:-

(2.) It is given to understand, on the assistance made by learned APP, that the statement of the corpus - prosecutrix under Sec. 164 of the Code of Criminal Procedure has been already recorded. Her medical test also has been carried out and she has been sent back to her parents.

(3.) Noticing the allegations made by the complainant and also considering the young age of the corpus, let an interim compensation be given to her. The same shall be decided by the Member Secretary, State Legal Services Authority as per the Victim Compensation Rules, 2019 within a period of eight weeks from the date of receipt of this order.